VELAYUDHAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) IT is the contention of the petitioners that respondents 5 to 20 are creating obstructions in their business demanding `Nokkukooli'. IT is now well settled law that if loading and unloading work is done through mechanical process and no workers are required, unions or workers cannot demand `Nokkukooli' and if any obstruction is caused merely because Nokkukooli is not given, police should give adequate protection. Therefore, if any obstruction is caused to the petitioners in various places, petitioners shall approach the police and police shall give adequate protection. The writ petition is disposed of accordingly.